DALBIR KAUR KALYAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Daljeet Kaur Chadha, respondent No. 4 in the instant writ petition, was to retire on attaining the age of superannuation on 28.2.1999. The Education Department accordingly issued a notification dated 26.2.1999 retiring her on attaining the age of superannuation on 28.2.1999.

(2.) While respondent No. 4 was in the employment of the Punjab Government, she was sent on deputation to the Union Territory of Chandigarh. While on deputation, she was granted a State award by the Chandigarh Administration on 5.9.1998 in recognition of valuable services rendered by her to the community as a teacher of outstanding merit. At the time of the grant of the award she was working as Principal in the Government Senior Secondary School, Sector 8, Chandigarh. On the basis of the State award and in recognition of her outstanding merit, she was re-employed w.e.f. 1.3.1999 for one year by an order dated 9.3.1999. The order of re-employment was issued by the Education Secretary, Punjab. It also had the approval of the Department of Personnel and Administrative Reforms. The aforesaid order dated 9.3.1999 specifically and expressly relied on the instructions of the Education Department dated 9.10.1989, for allowing extension in service to respondent No. 4 Daljeet Kaur Chadha.

(3.) Petitioner Dalbir Kaur Kalyan has impugned the order dated 9.3.1999 whereby respondent No. 4 has been granted extension in service after retirement.